50. [ Payment of portion of fine to informants and Police-officers. [Section 50 was substituted by Madras City Police and Gamming (Amendment) Act, 1950 (Tamil Nadu Act XXXV of 1950).]
(1)The Magistrate may direct any portion, not exceeding one-half of any fine which shall be levied under [section 45, section 46 or section 49-A] and of the moneys or proceeds of articles seized and ordered to be forfeited under section 47, to be paid to such informants and Police-officers as may have assisted in the detection of the offender.A direction under this sub-section may also be made by any Court of appeal, reference or revision.(2)Where a direction is made under sub-section (1), the Magistrate concerned shall send the amount to be paid under that sub-section, to the Commissioner who shall distribute it among such of the informants and Police-officers aforesaid as may be chosen by him and in such proportions as he thinks fit.(3)The amount aforesaid shall not be sent to the Commissioner until the expiry of three months from the date of the direction under sub-section (1) or if an appeal is presented within that period, until the appeal has been disposed of.]
